Jodh Singh vs Hrtc & Anr
2024 Latest Caselaw 15330 HP

Himachal Pradesh High Court

Jodh Singh vs Hrtc & Anr on 21 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Decided on: 21.10.2024

Jodh Singh ....Petitioner

Versus

HRTC & Anr. ......Respondents

Coram Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioner : Mr. Bhishm Sharma, Advocate.

For the respondents : Ms. Anchal Sharma, Advocate vice Mr. Rahul Thakur, Advocate.

Jyotsna Rewal Dua, J

Though respondents have not filed the reply, however,

with the consent of learned counsel for the parties, the matter is heard

at this stage.

2. As per averments made in the writ petition, the petitioner

was appointed as driver on contract basis against the sanctioned post

in the year 2004. His services were regularized in the year 2012.

3. The prayer made in the petition is for modifying the

regularization order of the petitioner and to regularize his services from

the previous date in light of the decision rendered in CWPOA

Whether reporters of the local papers may be allowed to see the judgment?

No.2343/2020 (Vikram Singh & HRTC alongwith connected

matters) decided on 09.11.2023.

4. Learned counsel submitted that the petitioner would be

content, in case, respondents/competent authority are directed to

consider and decide the case of the petitioner, in light of the law laid

down in the aforesaid judgment, in a time bound manner. Prayer is not

opposed by learned Additional Advocate General for the respondents.

5. Taking into consideration the above submissions, but

without examining the merits of the matter, this writ petition is disposed

of by directing the respondents/competent authority to consider and

decide the case of the petitioner in light of the aforesaid judgment and

in accordance with law within six weeks from today. The decision so

arrived at shall also be communicated to the petitioner.

The instant petition is disposed of, in above terms, so also

the pending application(s), if any.

Jyotsna Rewal Dua Judge October 21, 2024 (Rohit)